Andhra Pradesh High Court - Amravati
Koneti Anil Babu vs The State Of Andhra Pradesh, on 17 February, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
#/ i WEDNESDAY, THE SEVENTEENTH DAY OF FEBRUARY, Wes TWO THOUSAND AND TWENTY ONE \ : PRESENT: t e x IA No. 2 OF 2021 IN CRLP NO: 957 OF 2021 Between: 1. Koneti Anil Babu, S/o Adinarayana, Aged about 35 years, Occ. Proprietor, K. B. Constructions, Damavaripalem village, Addanki Mandal, Prakasam District. 2. Koneti Sekhar Babu, S/o Adinarayana, Aged about 33 years, Occ. Agriculturist, Damavaripalem village, Addanki Mandal, Prakasam District. 3. Jagarlamudi Ashok Babu, S/o Ramanjaneyulu, Occ. Agriculturist, Damavaripalem village, Addanki Mandal, Prakasam District. ..-Petitioners AND 1. The State of Andhra Pradesh, rep by its Public Prosecutor, High Court of Andhra Pradesh at Amaravathi. 2. Sri Bethapudi Srinivasa Rao, S/o Ramakotaiah, Aged about 42 years, Occ. Agriculture, Resident of Mundlamuru village and Mandal, Prakasam District. .-.-Respondents/Complainant Counsel for the Petitioner: SRI VUTUPALLI RAJANNA Counsel for the Respondent No.1: PUBLIC PROSECUTOR Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the memorandum of grounds filed in support of the petition, the High Court may be pleased to stay all further proceedings including arrest of the petitioners in connection with Crime No.54 of 2021 on the file of Addanki Police Station, Prakasam District, . pending disposal of CRLP NO: 957 of 2021, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). The Court made the following ORDER
"Considering the facts and circumstances of the case and the allegations set out in the F.I.R, the investigation shall go on. However, as the offences registered against the petitioners are all punishable with less than seven (07) years period of imprisonment, Investigating Officer is directed to follow the procedure contemplated under Section 41 A Cr.P.C." Sd/-M.Suryanadha Reddy ASSISTANT REGISTRAR IITRUE COPY// SECTION OFFICER oe Zo SP
4. The Station House Officer, Addanki Police Station, Prakasam District.
2. Sri Bethapudi Srinivasa Rao, S/o Ramakotaiah, Aged about 42 years, Occ. Agriculture, Resident of Mundlamuru village and Mandal, Prakasam District.(by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to Sri Vutupalli Rajanna, Advocate [OPUC]
4. Two CCs to Public Prosecutor, High Court of Andhra Pradesh. [OUT]
5. One spare copy A a 4 CMR, J DATED: 17/02/2021 ORDER IA No. 2 OF 2021 IN CRLP NO: 957 OF 2021 DIRECTION OFFER